Manoj vs State Of U.P. And Another
2022 Latest Caselaw 14775 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 3573 of 2016
 

 
Revisionist :- Manoj
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Devendra Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None appears on behalf of the revisionist to press this revision.

Heard learned A.G.A. appearing for the State of U.P. and perused the record.

This criminal revision has been filed for setting aside the impugned judgment and order dated 26.10.2016 passed by Special Judge (SC/ST) Act/Additional Session Judge, Meerut in S.S.T. No.95 of 2001 (State vs. Manoj and others) arising out of case crime no. 9-B/2001 under Sections 394, 307, 324 IPC, Police Station Mangalpur, District Kanpur Nagar by which the application of the accused has been rejected.

The matter relates to the year 2016.

From the perusal of the record, it appears that the matter is pending since 2016. After closing evidence, statement under Section 313 has been recorded on 18.10.2016.

From the perusal of the impugned order, there appears no illegality or material irregularity in the impugned order. It appears that due to efflux of time, this revisionist has lost interest in the matter and do not want to pursue the matter further.

In view of the above, the revision is accordingly dismissed.

Order Date :- 20.10.2022

Monika